Citation : 2022 Latest Caselaw 3945 Cal
Judgement Date : 4 July, 2022
10 04-07-2022
AKG WPA 9335 of 2022 Ct. 21 Sayanti Bhattacharjee Vs.
The Union of India & Ors.
Mr. Debashis Banerjee, Mr. Supreem Naskar ...For the Petitioner Mr. Indranil Roy, Mr. Sunit Kumar Roy ...For National Medical Commission Ms. Sanchita Barman Roy
...For the Union of India Mr. Pinaki Dhole, Ms. Kakoli Samajpati ...For the State Mr. D. N. Maiti ...For the W.B.U.H.S.
Affidavit of service filed by the petitioner be kept with
the records.
It has been submitted by the learned advocate
appearing for the petitioner that in view of the judgment
passed by a Co-ordinate Bench of this Court in WPA 8033
of 2022 (Sagnik Manna -Vs.-Union of India & Ors.), the
petitioner does not want to press this application.
Accordingly, WPA 9335 of 2022 is dismissed as not
pressed.
(Kausik Chanda, J.)
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